Smt S Amala W/O Sri. Vijaya Kumar vs Smt R Leelavathi W/O P Suryanarayana
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Karnataka High Court

Smt S Amala W/O Sri. Vijaya Kumar vs Smt R Leelavathi W/O P Suryanarayana on 7 February, 2024

                                               -1-
                                                               NC: 2024:KHC:5298
                                                         RFA No. 1305 of 2010




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 7TH DAY OF FEBRUARY, 2024

                                            BEFORE
                             THE HON'BLE MR JUSTICE C M JOSHI
                       REGULAR FIRST APPEAL NO. 1305 OF 2010 (SP)
                 BETWEEN:

                 SMT. S AMALA,
                 W/O SRI. VIJAYA KUMAR,
                 AGED ABOUT 43 YEARS,
                 R/A NO. 172, 1ST CROSS,
                 3RD BLOCK, THYAGARAJANAGAR,
                 BANGALORE-560 028.
                                                                    ...APPELLANT
                 (BY SRI H.R. RAMAKRISHNEGOWDA, ADVOCATE)

                 AND:

                 1.    SMT. R LEELAVATHI,
                       W/O P SURYANARAYANA,

                 2.    SRI S HARIKRISHNA,
                       S/O SURYANARAYANA,
Digitally signed
by
ANNAPURNA G 3.         SMT. BHARATHI,
Location: High         D/O P SURYANARAYANA,
Court of
Karnataka
                 4.    SMT. S ARATHI,
                       D/O P SURYANARAYANA,

                       ALL MAJOR IN AGE & R/A NO.1708,
                       11TH CROSS, 18TH MAIN, 4TH 'T' BLOCK,
                       JAYANAGAR, BANGALORE-560 041.
                                                                ...RESPONDENTS
                 (BY SRI MARI GOWDA, ADVOCATE)
                                        -2-
                                                          NC: 2024:KHC:5298
                                                      RFA No. 1305 of 2010




     THIS RFA IS FILED U/S 96, R/W ORDER 41 RULE 1 OF
CPC, AGAINST THE JUDGMENT AND DECREE DATED 5.6.2010,
PASSED IN OS.NO.4014/2005, ON THE FILE OF THE 17TH
ADDL. CIVIL JUDGE, BANGALORE, (CCH 16), DISMISSING THE
SUIT FOR SPECIFIC PERFORMANCE OF CONTRACT.

     THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, THE COURT DELIVERED THE FOLLOWING:

                                  JUDGMENT

None appear for both the sides.

2. On the last occasion also, there was no

representation on behalf of the appellant.

3. Therefore, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

NR/-